MOHD. AMRAN @ NAVEED Vs. STATE

JUDGEMENT

(1.) WE have gone through the record of the learned Trial Judge.

(2.) FROM the record, it is apparent that the appellant moved an application pleading guilty to the charges framed against him. The said application was adjourned to enable the Crl.A.No.774/2003 Page 2 of 7 appellant to re-consider his decision to plead guilty. The matter was adjourned to 18.9.2003.

(3.) THE appellant informed the court, as recorded in the order dated 18.9.2003, that he was a Pakistani national and was misled into doing what he did and that he felt sorry for his deeds.